BCI seeks reply from NDBA over inaction on hardships faced by Members/Advocates due to COVID-19 pandemic

The Bar Council of India has sought reply from New Delhi Bar Association to file over to non use of finances/funds of the Bar Associations to tackle the hardships faced by its Members/ Advocate pertaining to COVID-19 pandemic.

The BCI has the taken the above action in lieu of receipent of one letter mentioned under reference dated 27.07.2020. The letter has been addressed to the President New Delhi Bar Association with a copy to Hon'ble Chairman, BCI and to some other dignitaries, states about the Minutes of a virtual meeting of the New Delhi Bar Association (NDBA) attended by 300 members of the Bar Association, held on 22.07.2020 for taking necessary action, wherein discussion was held on the issue of critical financial hardships faced by the Members of the NDBA on account of Covid-19 pandemic.

In backdrop of this the BCI has sought response from Executive Committee of the New Delhi Bar Association as the matter concerns non use of finances/ funds to mitigate the crisis faced by its Member due to economic crunch resultanant of pandemic.

A period of 21 days has been granted by the BCI to furnish the reply.

Read Letter Here: